Saheda vs Azizunnissa Bee
2021 Latest Caselaw 15037 Mad

                                                                                      S.A. No.1593 of 2003

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 27.07.2021

                                                          CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                                 S.A. No.1593 of 2003 &
                                                 CMP.No.14664 of 2003

                     Saheda                                                     ...       Appellant
                                                            Vs

                     1.Azizunnissa Bee
                     2.Syed Karim
                     3.Amanullah
                     4.Latheefunnissa                                           ...      Respondents

                     PRAYER: Second Appeal filed under Section 100 C.P.C. against the
                     judgment and decree dated 10.01.2003 and made in A.S.No.177 of 2002 on
                     the file of the Additional District and Sessions Court / IV Fast Track Judge,
                     City Civil Court at Madras reversing the Judgment and decree made in
                     O.S.No.4507 of 1997 dated 11.09.2001 on the file of the XVI Assistant
                     Judge, City Civil Court, Chennai.


                                     For Appellant            : No appearance




                                                                          ABDUL QUDDHOSE, J.

                     1/2



https://www.mhc.tn.gov.in/judis/
                                                                                    S.A. No.1593 of 2003

                                                                                                     nl
                                                       JUDGMENT

The matter is listed under the caption “for dismissal” today. There is

no representation on the side of the Appellant. Even on the last hearing date

i.e., on 19.07.2021, there was no representation on the side of the Appellant.

It can now be inferred that the Appellant is not interested in prosecuting this

second appeal. Accordingly, this Second Appeal is dismissed for non-

prosecution. No costs. Consequently, connected miscellaneous petition is

closed.

27.07.2021 nl

Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order

To

1. The Additional District and Sessions Court / IV Fast Track Judge, City Civil Court, Chennai

2. The XVI Assistant Judge, City Civil Court, Chennai.

S.A. No.1593 of 2003

https://www.mhc.tn.gov.in/judis/